Lakhan Murmu & Anr vs Kapre Besra & Ors
2021 Latest Caselaw 2630 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          (Civil Appellate Jurisdiction)
                            SA. No. 546 of 2016
                                 ......

Lakhan Murmu & Anr. ...... Appellants Versus Kapre Besra & Ors. ......Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ......

       For the Appellants               : Mr. Aishwarya Prakash, Advocate
       For the Respondents              :
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04/Dated: 29/07/2021.

Heard, learned counsel for the appellants. The instant Second Appeal has been preferred against the concurrent findings of both the courts below i.e. against the judgment dated 30.06.2016 and decree signed on 19.07.2016 passed by learned District Judge-I, Pakur in Civil Appeal No.04 of 2008, whereby the judgment dated 25.06.2008 and decree signed on 05.07.2008 passed by learned Sub-Judge-II, Pakur in Title Suit No.03 of 1983 has been affirmed.

It appears that defect nos.4 and 6 as pointed out vide Stamp Reporting dated 19.10.2016 have not been removed and defect no.2 has partly been removed.

Defect Nos. 2, 4 and 6 are as follows:-

Defect no.2- It appears from c.c. of decree under appeal that respondent nos.2 and 4 is minor and represented through. He may be represented through in memo.

Defect no.4- Complete party position of respondent nos.1 to 9 may be given.

Defect no.6- Respondent no.3(A) of c.c. of decree under appeal is not party here.

Learned counsel for the appellants has prayed for three weeks time to remove the defects.

Considering the same, three weeks' time is granted to remove the defects, failing which, this appeal shall stand dismissed without further reference to the Bench, as the appeal is of the year, 2016.

(Kailash Prasad Deo, J.) R.S.